VINITA RAJPUT Vs. DEEPAK

JUDGEMENT

(1.) THIS civil revision seems to have been admitted by order dated 13.12.2013; however, IA No. 1300/2014 for condonation of delay of 2 years and 141 days in filing this civil revision, is still pending.

(2.) LEARNED counsel for the respondent has no objection to the application for condonation of delay.

(3.) AS a short point is involved, this civil revision is heard finally be consent.